Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 72 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

72. Mining to be undertaken in a scientific and systematic manner.

(1)The mining operations shall be undertaken in a scientific and systematic manner i.e. mining operations consistent with the approved Mining Plan/ scheme of mining, clearances/ permissions granted by the competent authority.
(2)Any un-scientific operation or contravention of the terms of grant or permission (excepting the conditions relating to payment of Government dues) to operate by the mineral concession holder shall amount to violation or breach of the grant.